2023 SCC Vol. 4 Part 4
Cases ReportedSCC Weekly

Constitution of India — Art. 226 — Maintainability of writ petition: A writ under Art. 226 against a private educational institute would

2023 scc vol. 3 part 5
Cases ReportedSCC Weekly

Arbitration and Conciliation Act, 1996 — Ss. 20, 2(1)(e) and 42 — Jurisdiction of Court: Determination of jurisdiction of Court, based on

2023 SCC Vol
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Motor Vehicles Act, 1988 — Ss. 166, 168 and 173 — Permanent disability: Principles to be adopted by Tribunals/Courts for determination of

SCC Part
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Civil Procedure Code, 1908 — Or. 41 Rr. 4 & 33, Ss. 96, 100 and Or. 20 R. 18 — Partition suit

Cases ReportedSCC Weekly

Building and Other Construction Workers’ (Regulation of Employment and Conditions of Service) Act, 1996 — SOR and Ss. 1(4), 1(5), 2(1)(d), 3,

Cases ReportedSCC Weekly

Civil Procedure Code, 1908 — S. 9 — Abuse of process of court — Suppression of material facts: In this case, appellant-plaintiff

Cases ReportedSCC Weekly

Role of The National Courts of the Seat in International Arbitration: This article is the keynote address at the 10th Annual International

Cases ReportedSCC Weekly

Arbitration and Conciliation Act, 1996 — S. 7(5) r/w S. 11 — Intention to incorporate arbitration clause from another agreement — When

Cases ReportedSCC Weekly

Inter-State Water Disputes Act, 1956 — Ss. 5, 6, 3 and 2(c): In Cauvery Water Dispute Casescase, State of Karnataka gets additional

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Arbitration and Conciliation Act, 1996 — Ss. 36, 32 and 42 — Execution/enforcement of arbitral award — Court through which may be

Cases ReportedSCC Weekly

Drugs (Prices Control) Order, 1995 — Sch. I — Diosmin — Inclusion of in Sch. I: The issue of inclusion of Diosmin,

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Advocates — Disciplinary proceedings — Enquiry procedure — Principles of natural justice — Violation of: It was alleged that appellant advocates (brothers

Cases ReportedSCC Weekly

Armed Forces — Service Conditions — Navy — Pension — “Reservist pension” — Entitlement to: In terms of Regn. 92(1) of 1964

Cases ReportedSCC Weekly

Civil Procedure Code, 1908 — Or. 41 R. 23-A and Or. 27 R. 5-B — Remand of case: In this suit against

Cases ReportedSCC Weekly

Kerala liquor ban: Revisiting res extra Commercium & police power: A year ago, the Supreme Court upheld the Kerala Government’s Abkari Policy of

Cases ReportedSCC Weekly

Constitution of India — Art. 136 — Grant/Dismissal of SLP — Dismissal of SLP — When warranted: Supreme Court most focus on

Cases ReportedSCC Weekly

Copyright Act, 1957 — Ss. 51, 14 and 55 — Infringement of copyright in copy-edited version of judgments published in Supreme Court Cases